LAWS(PAT)-2019-1-145

AMRITA KUMARI Vs. STATE OF BIHAR

Decided On January 09, 2019
Amrita Kumari Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.

(2.) Despite service of notice on the opposite party no. 2 (complainant), nobody appeared on his behalf when the case was taken up and heard.

(3.) The petitioner has moved the Court under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief: